F.No. CIC/AD/C/2012/001722 19 November, 2012 Complainant : Shri Saidur Rahman R/o Running Shed colony
L.D14A Terhi Pulia Alambagh Lucknow 226 005 Respondents : The Public Information Officer Northern Railway Headquarter Office Baroda House New Delhi
1. The Commission has received a complaint dated 27.7.12 from Shri Saidur Rahman against the PIO, Northern Railway HQ, New Delhi under Section 18 (1) of the Right to Information Act, regarding deemed refusal of his/her RTIapplication dated 24.2.12.
2. In order to avoid multiple proceedings under section 18 and 19 of the RTI Act, viz., appeals and complaints, it is directed as follows:
i) Directions to PIO
a) In case no reply has been given by PIO to the complainant to his/her RTIapplication dated 24.2.12 the PIO should furnish a reply to the complainant within 1 week of receipt of this order.
b) In case PIO has already given a reply to the complainant in the matter, he/she should furnish a copy of his/her reply to the complainant within 1 week of receipt of this order.
c) PIO should invariably indicate to the complainant the name and the address of the 1st Appellate Authority, before whom the complainant can file first appeal, if any. ii) Directions to Complainant : (a) If the complainant is aggrieved with the reply received from PIO, he/she under section 19(1) of the RTI Act, may within the time prescribed file his/her first appeal before the 1st Appellate Authority (AA), who would dispose of the appeal under the relevant provisions of RTI Act. (b) If the complainant is still aggrieved with the decision of the AA, he/she may approach the Commission in 2nd appeal under section 19(3) along with the complaint u/s 18, if any, within the prescribed time limit.
3. The complaint is disposed off with the above directions. (Annapurna Dixit) Information Commissioner Copy to:
1. Shri Saidur Rahman R/o Running Shed colony
L.D14A Terhi Pulia Alambagh Lucknow 226 005
2. The Public Information Officer Northern Railway Headquarter Office Baroda House New Delhi
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